LAXMI AGRO IMPEX INDIA Vs. LADLI INDIA COMMODITIES

JUDGEMENT

(1.) This suit is filed for permanent injunction, infringement and passing off trademark, copyright, unfair competition, rendition of accounts, dilution, delivery up, damages etc.

(2.) IA No. 2317/2019 is filed under Order 39 Rules 1 and 2 CPC seeking ex-parte injunction to restrain the defendant from using the trademark/trade name LADLI/SHUDH LADLI or any other mark/name, which is identical or deceptively/confusingly similar to the plaintiff's trademark LADLI/SABKI LADLI for the goods i.e. rice and pulses etc. included in class 30 or other similar goods in any manner whatsoever. Other connected reliefs are also sought.

(3.) The above matter came up before this court on 14.02.2019. This court till further orders restrained the defendant etc. from using the trademark/trade name LADLI/SHUDH LADLI or any other mark/name, which is identical or deceptively/confusingly similar to the plaintiffs trademark LADLI/SABKI LADLI for the goods i.e. rice and pulses etc. included in class 30 or other similar goods in any manner whatsoever.